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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(iii) in Hyderabad Metropolitan Development Authority Act, 2008

(iii)due regard shall always be had so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land/building or property entered or surveyed or demarcated;